Cognizance of offences.—No court shall take cognizance of any offence under this Act except on a complaint made by,— (a) the Central Government or any authority or officer authorised in this behalf by that Government; or 1[(aa) adjudicating officer or any officer authorised by him in this behalf;] (b) any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.Open in Lexace · Ask the AI about this section
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